Section 3 in Institute of Infrastructure, Technology, Research and Management Act, 2012
3. Establishment and incorporation of University.
(1)There shall be established a University by the name of the "Institute of Infrastructure, Technology, Research And Management (IITRAM)".(2)The Chairman, the Board, the Academic Council, the Finance Committee, the Director General, the Directors, the Deans, the Registrar and all other persons who may hereafter become such officers or members so long as they continue to hold such office or membership, are hereby constitute a body corporate by the name of the "Institute of Infrastructure, Technology, Research And Management (IITRAM)".(3)The University shall be a body corporate by the name aforesaid, having perpetual succession and a common seal with power subject to the provisions of this Act to acquire and hold property, to contract and shall, by the said name, sue and be sued.(4)The University shall function as a non-affiliating University and it shall not affiliate any other college or institute for the conferment of degree, diploma, certificate, other academic distinctions and titles to the students admitted therein.
